PRAMOD KUMAR JAIN,NEW DELHI vs. DCIT CENTRAL CIRCLE-7, NEW DELHI

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ITA 9853/DEL/2019Status: DisposedITAT Delhi10 August 2021AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee had settled the dispute under the Vivad se Vishwas Scheme and sought to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order for Assessment Year 2016-17. The assessee later informed the tribunal that the matter had been settled under the Vivad se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn due to the assessee's settlement under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “SMC” NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI PRASHANT MAHARISHI

For Respondent: Shri R.K. Gupta, Sr.D.R

PER BENCH: The aforesaid appeal has been filed by the assessee against the impugned order dated 23.10.2019, passed by Ld. Commissioner of Income Tax (Appeals)-XXIV, New Delhi for the Assessment Year 2016-17. 2. None appeared on behalf of the assessee. 3. The Assessee, vide its letter dated 15.03.2021, received through e-mail, stated that he has settled the matter under Vivad se Vishwas Scheme, 2020 and Form No.3 has also been issued in his favour. He, therefore, seeks permission to withdraw the appeal.

4.

In view of the above, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court on 10th August, 2021.

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